Madras High Court
M/S.Acolyte Soft Pvt. Limited vs M/S.Kondaduvom Entertainment on 28 November, 2019
Author: N.Sathish Kumar
Bench: N.Sathish Kumar
C.S.No.513 of 2019
IN THE HIGH COURT OF JUDICATURE AT MADRAS
Dated : 28.11.2019
CORAM
THE HON`BLE MR.JUSTICE N.SATHISH KUMAR
C.S.No.513 of 2019 &
A.No.9164 of 2019
M/s.Acolyte Soft Pvt. Limited,
Rep. by its Authorised Signatory
Mr.Badri Kasturi,
102/36, Defence Officers Colony,
Ekkatuthangal, Chennai – 600 032. .. Plaintiff
Vs.
1. M/s.Kondaduvom Entertainment,
Represented by its Partners,
69-A, Habibullah Road,
T.Nagar, Chennai – 600 017.
2. Mr.P.Madan
3. Mr.S.Venkataraman
4. Mr.Goutham Vasudev Menon
5. Ms.Reshma Ghatala .. Defendants
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C.S.No.513 of 2019
Civil Suit filed under Order IV Rule 1 of Original Side Rules read with
Order XXXVII of CPC and Section 7 of the Commercial Division of High Court
Act 2016 for the following judgment and decree :
i) Directing the defendants to pay to the plaintiff a sum of Rs.1,50,00,000/-
together with interest at 18% per annum from the date of plaint till realisation;
ii) Directing the defendants to pay to the plaintiff the costs of the suit.
For Plaintiff : Mr.Rugan & Arya
For defendants : Mr.Abdul Hameed
for M/s.AAV Partners
JUDGMENT
When the matter was taken up today, the learned counsel for the plaintiff submitted that the matter has been settled between the parties and the suit may be dismissed as settled out of Court.
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2. In view of the same, this suit is dismissed as settled out of Court.
Consequently, connected application is closed. Court Fee to be refunded to the plaintiff as per law.
28.11.2019
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Index : Yes/No
Internet : Yes/No
Speaking/Non-Speaking Order 3/4 http://www.judis.nic.in C.S.No.513 of 2019 N.SATHISH KUMAR, J.
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